Section 17(b) in Orissa Human Rights Commission (Procedure) Regulations, 2003
(b)If a complaint is admitted or is taken cognizance of suo-motu, the notice in Form-9 shall be sent to the concerned authority enclosing a copy of the complaint or report or gist of information on which suo-motu cognizance has been taken, with an intimation to the complaint in Form-8.
